Section 18(3) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(3)Where any alterations or amendments in a licence are proposed to be made otherwise than on the application of the licensee, the Commission shall publish the proposed alterations or amendments with such particulars the Commission deems necessary in two English dailies and two Urdu dailies having wide circulation in the Licensee's area of activity.
